B K NARAYANASWAMY Vs. REGIONAL TRANSPORT OFFICER SHIMOGA

JUDGEMENT

(1.) This Writ Appeal is directed against the order dated 12.7.1979 dismissing Writ Petition No. 8380 of 1979.

(2.) The appellant is the registered owner of the motor vehicle bearing No. MES 3306. The registration of that vehicle was suspended for a period of four months by the Additional Regional Transport Officer, Chittoor (R.T.O. Chittoor). The R.T.O. Chittoor forwarded the relevant papers along with his order to the Regional Transport Officer, Shimoga (R.T.O. Shimoga) who was the original registering authority of the vehicle in question. Upon receipt of that order, the R.T.O. Shimoga called upon the owner to surrender the documents like Tax Card, Insurance Certificate, Number plates etc., of the vehicle in order to give effect to the order of suspension of the registration certificate.

(3.) Against the said notice, the owner preferred an appeal before the Deputy Commissioner for Transport, Shimoga, contending inter alia, that the R.T.O. Shimoga, has no jurisdiction to enforce the order of the R.T.O. Chittoor. The Deputy Commissioner did not accept that contention and dismissed the appeal.